Customs, Excise and Gold Tribunal - Delhi
Cce, Raipur vs M/S. Steel Authority Of India Ltd. ... on 27 February, 2001
ORDER
P.G.Chacko
1. This is Revenue's appeal. Ld. SDR Shri Swatantra Kumar submits that there is a communication from the Commissioner stating that the Central Board of Excise and Customs has found this case not to be a fit case to be pursued in this appeal. He has brought on record a copy of the said communication. I have perused the documents and have found ld. JDR's submission to be correct.
2. Since the Department does not want to pursue this appeal, I reject the same.
3. [Dictated and pronounced in the open Court.]